High Courts08 Jul 1992
Tukkanasa Vs Deputy Commissioner, Dharwad and Another
Karnataka High Court · (1992) 4 KarLJ 441
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 4(2)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,915 of 2,390
High Courts07 Jul 1992Dismissed
K.C. Sashidhar Vs Roopa
Karnataka High Court · (1992) ILR (Kar) 2791
Civil Procedure Code, 1908 (CPC) — Section 115Guardian and Wards Act, 1890 — Section 15, 9
High Courts07 Jul 1992
K.C. Sashidhar Vs Smt. Roopa
Karnataka High Court · AIR 1993 Kar 120 : (1992) 3 KarLJ 318
Civil Procedure Code, 1908 (CPC) — Section 115Guardian and Wards Act, 1890 — Section 25, 9
High Courts06 Jul 1992Allowed
B. Vishwanatha Shetty Vs P.N. Padmavathi
Karnataka High Court · (1992) ILR (Kar) 2424 : (1992) 3 KarLJ 330
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2 (2)Karnataka Rent Control Act, 1961 — Section 21, 3
High Courts03 Jul 1992
P. Adhishesha Reddy and others Vs Bharat Gold Mines Ltd. and another
Karnataka High Court · (1992) 65 FLR 917 : (1992) ILR (Kar) 2887 : (1992) 3 KarLJ 586 : (1993) 1 LLJ 379
High Courts02 Jul 1992Dismissed
Ganganarasaiah Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 2629 : (1993) 2 KarLJ 385
Administrative Tribunals Act, 1985 — Section 15, 18, 28Constitution of India, 1950 — Article 226, 227, 323A
High Courts01 Jul 1992
State of Karnataka Vs Begees Foods (P.) Ltd. and another
Karnataka High Court · (1993) 88 STC 451
Karnataka Sales Tax Act, 1957 — Section 18, 18 A, 5, 8
High Courts30 Jun 1992
Subhasgouda Vs Lakshmi Bai
Karnataka High Court · (1992) ILR (Kar) 2410 : (1992) 4 KarLJ 628
Criminal Procedure Code, 1973 (CrPC) — Section 204Dowry Prohibition Act, 1961 — Section 4Karnataka High Court Act, 1961 — Section 9
High Courts30 Jun 1992Dismissed
Halappa Bin Rangappa Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 2517 : (1992) 3 KarLJ 135
Civil Procedure Code, 1908 (CPC) — Section 54General Clauses Act, 1897 — Section 6
High Courts29 Jun 1992
Southern Founders Vs State of Karnataka and another
Karnataka High Court · (1992) 87 STC 349
Bombay Sales Tax Act, 1953 — Section 37, 37 (1), 46, 63Karnataka Sales Tax Act, 1957 — Section 18, 18 A, 25 (1), 29, 5 (1)
High Courts29 Jun 1992
Smt. Narayani Rao Vs Commissioner of Commercial Taxes in Karnataka and another
Karnataka High Court · (1992) ILR (Kar) 2180
Karnataka Sales Tax Act, 1957 — Section 2 (1) (v), 5 (6)
High Courts29 Jun 1992
Indian Plywood Manufacturing Company Limited Vs State of Karnataka
Karnataka High Court · (1993) 89 STC 412
Karnataka Sales Tax Act, 1957 — Section 22 A, 3 (3), 5 (3-A, 5 (3-B)
High Courts25 Jun 1992Allowed
N. Sankappa Shetty Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 2529 : (1992) 3 KarLJ 474
Constitution of India, 1950 — Article 14
High Courts25 Jun 1992Allowed
S. Premalatha Vs Mysore Minerals Ltd. and Another
Karnataka High Court · (1994) ACJ 150 : (1993) 78 CompCas 96 : (1992) ILR (Kar) 2520
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 2 (a)
High Courts24 Jun 1992
J.S. Udupi Vs Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (1993) 88 STC 411
Constitution (Forty-sixth Amendment) Act, 1982 — Section 6 (1)Karnataka Sales Tax Act, 1957 — Section 13 (2), 13 (2A), 22 A
High Courts19 Jun 1992Dismissed
R. Dilip Kumar Vs S. Ramu
Karnataka High Court · (1992) ILR (Kar) 2905 : (1992) 3 KarLJ 685
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 17, 18, 21
High Courts19 Jun 1992
Channappa Yadwad Vs The Secretary to Govt. of Karnataka and others
Karnataka High Court · AIR 1993 Kar 236 : (1992) 3 KarLJ 462
Constitution of India, 1950 — Article 14, 226Karnataka Co-operative Societies Act, 1959 — Section 121, 20Madras Co-operative Societies Act — Section 28 A, 60
High Courts18 Jun 1992
Syndicate Bank Vs Field Star Cycle Industries P. Ltd. and another
Karnataka High Court · (1992) 74 CompCas 79
Companies (Court) Rules, 1959 — Rule 139, 272Companies Act, 1956 — Section 457 (1), 457 (1) (C)
High Courts18 Jun 1992Allowed
Vijayanagar Syndicate Vs B.C. Narayan
Karnataka High Court · (1993) ILR (Kar) 1104 : (1992) 3 KarLJ 291
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 17Partnership Act, 1932 — Section 69 (2)
High Courts16 Jun 1992
B. Shivaramu and Others Vs G. Puttaswamygowda and Others
Karnataka High Court · (1992) 3 KarLJ 486
Karnataka Land Revenue Act, 1964 — Section 103